Visonosoft Ltd vs K.Gomathi
2021 Latest Caselaw 23709 Mad

                                                                              C.S.No.308 of 1999

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated :02.12.2021

                                                        Coram:

                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                 C.S. No.308 of 1999

                     1. Visonosoft Ltd.,
                        Rep., by its Managing Director,
                        S.Sivakumar,
                        No.12, Canal Bank Road,
                        Raja Annamalaipuram,
                        Chennai-28.

                     2. S.Sivakumar                                           .. Plaintiffs

                                                        /versus/

                     1. K.Gomathi

                     2. Janarthan Reddy

                     3. 'Saral Soft', represented by its Board of Directors
                         U.S.A.

                     4. Arjun Bhagath                                         ..Defendants


                     Prayer:
                           Civil Suit has been filed under Section 55 and 62 of the Copy Right
                     Act, 1957 read with Order IV, Rule 1 of the O.S. Rules read with Order
                     VII Rule 1 of the C.P.C., praying to pass a judgment and decree for:-



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https://www.mhc.tn.gov.in/judis
                                                                                      C.S.No.308 of 1999

                                  (a) For a declaration that the plaintiff is the exclusive owner of the
                     Copyright in the intellectual property created by him under the name and
                     style “The Eternal Religion Hinduism.”
                                  (b) For a consequential permanent injunction restraining the
                     defendants their agents, servants and men and everyone claiming under
                     them and acting on their behalf from in any manner infringing the
                     plaintiff's copyright and any such further action.
                                  (C) Directing the defendants to pay the costs of the suit.


                                               For Plaintiffs     :        No Appearance
                                                                  ------


                                                    JUDGMENT

When the matter came up for hearing on 28.10.2021, since there

was no representation for the plaintiffs and it was reported that the

learned counsel appearing for the plaintiffs had expired, this Court

directed notice to be sent to the plaintiffs to enable the plaintiffs to engage

a counsel. Accordingly, notice was issued to the plaintiffs and it has been

served on 20.11.2021 and the acknowledgment is also available in the

case bundle.

2. A note to that effect has also been put up by the Registry. The

https://www.mhc.tn.gov.in/judis C.S.No.308 of 1999

names of the plaintiffs have also been printed in the cause list. There is no

appearance either in person or through counsel.

3. In the result, the Civil Suit is dismissed for non-prosecution.

There shall be no order as to costs. Consequently, connected applications

are closed, if any.

02.12.2021

Index:yes/no Speaking/Non-speaking

mk

To

The Sub Assistant Registrar, Original Side Section, High Court, Madras.

N.ANAND VENKATESH. J.,

https://www.mhc.tn.gov.in/judis C.S.No.308 of 1999

mk

C.S.No.308 of 1999

02.12.2021

https://www.mhc.tn.gov.in/judis